Section 417 in Rules under the United Provinces Excise Act, 1910
417. Contractors how selected.
- The firm is selected in the following manner.Tenders in Forms C. L. 23 are invited by the Excise Commissioner vide notice in Form C. L. 22 for the rates at which the different categories of spirit will be supplied at all specified bonded warehouses and wholesale depot in the area indicated. These tenders are submitted for the orders of Government. The contract will ordinarily be awarded to the firm tendering at the lowest rates but full powers is reserved to accept such tender as may be deemed best in public interest, and to reject any of those received without reasons being assigned.No payment is required for the exclusive right of supply, the object being to secure to the retail vendors a supply of good spirit at a cheap and fixed rate spirit may be supplied from any distillery, whether situated within the State or outside.The detailed conditions of the contract are given in the notice in Form C. L. 22 calling for tenders and in the Form of licence C. L. 1.
